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Allahabad HC: No Requirement for Director of Laboratory to Prove Report from State Laboratory - (20 Aug 2021)

CRIMINAL

Allahabad High Court has held that since a report of State Forensic Science Laboratory is admissible in evidence as per the provision of Section 293 of the Code of Criminal Procedure, 1973 therefore, there is no requirement to call the Director of that laboratory to get the same proved.

Tags : ALLAHABAD HIGH COURT   REPORT FROM STATE LABORATORY  

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